Section 2 in Delhi District Courts Establishment (Appointment & Conditions of Service) Rules, 2012
2. Definitions:-
In these rules, unless the context requires otherwise,-(1)“Appointing Authority” in respect of-A. Posts of Administrative Officer (Judicial) and above in Group A means the High Court of Delhi; andB. All other posts in Group A and in other Groups means the District Judge(2)“Cadre” means the strength of posts specified in Schedule A and includes any temporary post sanctioned by the Government of N.C.T. of Delhi thathas remained in existence for the last one year;(3)“Chief Justice” means the Chief Justice of High Court of Delhi;(4)“Disciplinary Authority” means the Authority competent under these rules to impose on a Member of the Service any of the penalties specified in Rule 26.(5)“District” means the Districts constituted under Notification No.24/DHC/Gaz./VI.E.2(a)/2008 dated 22.10.2008;(6)“District Judge” means the District & Sessions Judge (Headquarters), Delhi;(7)“equivalent qualification” means a qualification notified by the High Court as equivalent to a qualification prescribed in these rules in respect of anycategory of post;(8)“Government” means the Government of National Capital Territory of Delhi;(9)“Group” means the Group of service specified in sub-rule (3) of Rule 3;(10)“High Court” means the High Court of Delhi;(11)“Member of the Service” means a person appointed to the service under the provisions of these Rules;(12)“Official Gazette” means the Delhi Gazette;(13)“Recommendation Committee” means a Committee constituted by the High Court for the purpose of making recommendations to the High Court of thenames of suitable candidates for the post of Administrative Officer (Judicial) and above and shall comprise of:-(i)Principal District & Sessions Judge, Delhi; and(ii)Two members of the Delhi Higher Judicial Service having atleast ten years of service.Principal District & Sessions Judge, Delhi shall be the Chairman of the Committee.(14)“Recruitment Committee” –In respect of all posts to which direct recruitment is to be made, the District Judge shall constitute a Recruitment Committee comprising:-(i)one member of Delhi Higher Judicial Service having atleast ten years of service.(ii)two members of Delhi Higher Judicial Service having atleast five years of service.Senior most member of the Committee shall be its Chairman.Explanation: It shall be mandatory for a Recruitment Committee constituted for making recruitments for 10 or more vacancies in Group-C posts to haveone member of SC/ST community.(15)“Selection Committee” in respect of:(a)Post of Administrative Officer (Judicial) and above means a Committee comprising of such number of Hon’ble Judges of High Court as theHon’ble Chief Justice may deem appropriate;(b)All other posts in Group A and other Groups means one or more Committee or Committees constituted by the District Judge comprisingof :(i)One member of Delhi Higher Judicial Service having at least ten years of service;(ii)One member of Delhi Higher Judicial Service having at least five years of service; and(iii)Chief Metropolitan Magistrate or Senior Civil Judge or Additional Chief Metropolitan Magistrate or AdministrativeCivil Judge. Senior-most member of Delhi Higher Judicial Service shall be the Chairman of the Committee.Explanation: It shall be mandatory for a Selection Committee constituted qua Group-C post to have one member of SC/ST community.(16)“Service” means the Delhi District Court Establishment Service as referred to in sub-rule (1) of Rule 3; and(17)“State” means the National Capital Territory of Delhi.
